LAWS(MAD)-2019-1-816

JEROME SURENDRAN Vs. STATE

Decided On January 07, 2019
Jerome Surendran Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Crl. O.P. Nos. 22853 of 2017 and 67 of 2019 have been filed seeking to quash the F.I.R in Crime No. 334 of 2017, pending on the file of the Inspector of Police, Katpadi Police Station, Vellore District.

(2.) Crl. O.P. No. 28007 of 2017 and 50 of 2019 have been filed seeking to quash the proceedings in D.V.C. No. 25 of 2017 pending on the file of the learned Judicial Magistrate-III, Vellore.

(3.) Crl.O.P.No.6040 of 2018 has been filed seeking for a direction to the learned Judicial Magistrate No. III, Vellore, Vellore District to dispose of the C.M.P. No. 1724 of 2017 in D.V.C. No. 25 of 2017.